JAFFAR ABBAS Vs. MOHAN

JUDGEMENT

(1.) The Appellant Jaffar Abbas, who was working as a Constable in Delhi Police seeks enhancement of compensation in respect of the injuries suffered by him in a motor accident, which took place on 11.06.1981. The Appellant was getting a salary of Rs. 489.56 paise per month. His left leg was amputated and he suffered 40% disability in relation to his left lower limb. He claimed a compensation of Rs. 5,00,000/-. The Motor Accident Claims Tribunal (the Tribunal) awarded a compensation of Rs. 80,000/-, which is tabulated hereunder: - <FRM>JUDGEMENT_4883_ILRDLH21_2011_1.html</FRM>

(2.) There is no challenge to the finding on the negligence, thus I have to assess whether the compensation awarded is just and fair.

(3.) The Tribunal in detail dealt with the injuries suffered by the Appellant while discussing issue No.2, I would extract relevant portion of the impugned award hereunder: -